Section 12(10) in The Chartered Accountants (Election to the Council) Rules, 2006
(10)(a)The Panel shall reject a nomination if it is satisfied that : -(i)the candidate was ineligible to stand for election under rule 7; or(ii)the proposer or the seconder was not qualified to subscribe to the nomination of the candidate in the approved Form; or(iii)the signature of the candidate or of the proposer or the seconder is not genuine; or(iv)there has been a failure to comply with the provisions of rule 9, rule 10 or rule 11.(b)The Panel shall not reject a nomination paper on the ground of a technical defect which is not of a substantial character.(c)The rejection of the nomination of a candidate by reason of any irregularity in respect of that nomination shall not be a bar to the acceptance of another nomination submitted under rule 9 and is also valid in respect of the same candidate.(d)If the proposer or a seconder incurs a disability by reason of the operation of the provisions of the Act, Rules or Regulations made thereunder subsequent to the date of signing the nomination, it shall not invalidate the nomination.
